Laxman Singh Khangarot vs The State Of Rajasthan
2022 Latest Caselaw 3421 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 5/2022

Laxman Singh Khangarot

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Prithvi Raj Singh Jodha (through VC) Mr. Himmat Singh Bhati For Respondent(s) : Mr. Vikas Bijarnia Mr. Harish Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2022

Learned counsel Mr. Vikas Bijarnia is appearing on behalf of

respondent No.2 and learned counsel Mr. Harish Purohit is

appearing on behalf of respondent No.3.

Service is, therefore, complete.

Let copy of the contempt petition be supplied to the learned

counsel appearing on behalf of respondent Nos.2 & 3 during the

course of the day. They may file reply to the contempt petition by

the next date of hearing.

List the matter on 24.03.2022.

(VIJAY BISHNOI),J 20-mohit/-

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